(1.) These two bail applications under Sec. 439 Cr.P.C. have been preferred on behalf of the petitioners Priya Shukla and Pragya Prateek in connection with F.I.R. No. 146/2016, Police Station, Nokha, District Bikaner, for the offences under Ss. 376(2)(C) and 305 IPC and Ss. 3(2)(V) and 3(2) (VI) of the SC/ST (Prevention of Atrocities) Act and Ss. 5, 6 and 21 of the Protection of Children from Sexual Offences Act.
(2.) Succinctly stated the facts essential & relevant for the decision of these bail applications are noted hereinbelow:
(3.) The petitioner Priya Shukla was posted as a Warden in the Jain Adarsh Kanya Shikshak Prashikshan Sansthan, Nokha. The Institution reopened, after observing Holi break, on 28.3.2016. The deceased Mst. D, daughter of first informant was also undertaking training in the said Institution. Her father, the first informant, dropped his daughter at the Hostel on 28.3.2016 at about 11 A.M. It is claimed that the first informant received a call from his daughter Mst. D at 8 PM on the same day. She allegedly complained to her father that the Warden of the Hostel i.e. the present petitioner Priya Shukla sent her to the room of P.T.I. Vijendra Singh under the pretext of cleaning the same. Vijendra Singh allegedly committed rape with the girl and threatened her that if she told about the incident to anybody, she would be killed. On this, the complainant advised his daughter to take leave and come back to the village. On 29.3.2016, the complainant received a call from the Nokha Police Station that the dead body of his daughter had been found in a water tank. A written report with these allegations, was submitted by the complainant Mahendra Ram on 30.3.2016 at Police Station, Nokha, whereupon an F.I.R. No. 146/2016 was registered for the offences under Ss. 376(2)(C) and 305 IPC and Ss. 3 (2)(V) and 3(2)(VI) of the SC/ST (Prevention of Atrocities) Act and Ss. 5, 6 and 21 of the Protection of Children from Sexual Offences Act and investigation commenced.